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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(n) in Gender Sensitization & Sexual Harassment of Women at District Court, Kheda at Nadiad and Courts under the jurisdiction of District Court, Kheda (Prevention, Prohibition and Redressal) Regulations, 2013

(n)"Court precincts" means the whole premises of the District Court, Kheda at Nadiad and Courts under the jurisdiction of District Court, Kheda at Nadiad, including the Court Block, open grounds, parking, Chamber Blocks, libraries, canteens, Bar-rooms, health centres and/or any other part of the premises under the control of Principal Judicial Officer/Principal District Judge of the District Court, Kheda at Nadiad;